GOWRAMMA Vs. RUDRAPPA

JUDGEMENT

(1.) THIS appeal by the appellant is directed against the order dated 25 -7 -2006, passed by the Principal Civil Judge (Junior Division), Arsikere, in FDP No. 5 of 2004 and the order dated 9 -9 -2010 passed by the Senior Civil Judge and Judicial Magistrate First Class, Arsikere, in R.A. No. 33 of 2007. Aggrieved by that, the appellant has filed this second appeal.

(2.) BRIEFLY stated the facts are:

(3.) AGGRIEVED by that, the appellant has preferred an appeal in R.A. No. 33 of 2007. The Appellate Court by its order dated 9 -9 -2010 has dismissed the appeal as not maintainable. Therefore, this second appeal.